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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8) in Rajasthan Municipalities (Recall of Chairperson) Rules, 2012

(8)On the conclusion of the debate or upon the expiry of the said period of four hours, as the case may be, the resolution shall be put to the vote and the Presiding Officer shall neither speak on the merits thereof nor comments thereon. The voting shall be carried out by the way of secret ballot.